RAISHIBHAI KARSHANBHAI VARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY filing this petition, the petitioner has challenged his detention order dated 17.12.2002, by which he is detained under the provisions of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980. Along with the detention order, he is served with the grounds of detention. In the said grounds, the activities of the petitioner are highlighted. It is alleged against the petitioner that, on receiving certain information, the premises of the petitioner was inspected by the Department and, at that time, he was caught red-handed while he was pouring some extraneous material into the diesel tank. It was found that he has tried to sell away certain quantity of diesel illegally and accordingly, he has also committed breach of Condition No.4 of the Licence, which is issued to him. On the said grounds, the detention order is passed by the detaining authority, which is impugned in this petition.